Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62(10)] [Section 62] [Entire Act] State of Uttarakhand - Subsection Section 62(10)(d) in Uttrarakhand Waqf Rules, 2017 (d)All corrections and alterations in the vouchers shall be attested by the dated initials of the person signing the voucher.